Narasingh Mohapatra And vs Bira Bikram Yadab And Another .... ...
2025 Latest Caselaw 2840 Ori

Orissa High Court

Narasingh Mohapatra And vs Bira Bikram Yadab And Another .... ... on 22 January, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CONTC No.4746 of 2024

            Narasingh Mohapatra and                    ....           Petitioners
            another

                                                        Represented By Adv. -
                                                      Mr. B.C. Panda, Advocate


                                          -versus-

            Bira Bikram Yadab and another              ....     Opposite Parties
                                                          Represented By Adv. -
                                                     Mr. S.A. Swain, Advocate



                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                               ACTING CHIEF JUSTICE
                                            AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                           ORDER

22.01.2025

Order No.

3. 1. Mr. Panda, learned advocate appears on behalf of applicant and

submits, cognizance of contempt be taken against opposite party no.5

in the writ petition, who is opposite party no.5 as well in the

application. The coordinate Bench had delivered judgment dated 5th

February, 2024 in the writ petition directing revival of Danadhakshya

Seva in the temple. Opposite party no.5 in willful and deliberate

violation of the direction.

// 2 //

2. Mr. Swain, learned advocate appears on behalf of alleged

contemner and submits, it is impossible to revive Danadhakshya Seva.

He has filed affidavit saying so. On query made he submits, his client

had applied for revival, rejected his client had since filed petition for

Special Leave to Appeal, in the Supreme Court. He prays for

adjournment.

3. It appears, Danadhakshya Seva has not been revived as directed

by said judgment dated 5th February, 2024. Opposite party no.5 says

there is good reason for non-compliance, pursuant which he is seeking

to have appeal preferred against said judgment admitted in the

Supreme Court. In the circumstances, we grant adjournment to alleged

contemner (opposite party no.2) for producing stay order, failing which

there is likely to be cognizance of contempt.

4. List on 19th February, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge Sks